JOHN MAHIZH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to direct the second and third respondents not to harass the petitioner in the guise of enquiry

(2.) The learned counsel appearing for the petitioner submits that the respondent police harassed the petitioner under the guise of enquiry. He would further submit that earlier the petitioner approached this Court by way of anticipatory bail and at that time it was represented by the third respondent that no case is pending against the petitioner.

(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainant against the petitioner, petition enquiry is pending on the file of the respondent police